AIR 1998 ANDHRA PRADESH 286 ::(1998) 1 LS 280 ::(1999) 1 MarriLJ 148 ::(1998) 3 CivLJ 20 ::1998 (1) AndhLT 582 ::(1998) 2 AndhLD 236

Andhra Pradesh High Court

Hon'ble Judge(s): Ramesh Madhav Bapat , J

Hindu Marriage Act (25 of 1955) , S.6, S.7— Valid marriage - Essentials - "Kanyadanam" (Gifting bride to bridegroom) is not essential ceremony in performing valid marriage. 'Kanyadanam' is not essential ceremony in performing the valid marriage. Reading of S. 7 along with S. 6 the father cannot claim that he has a right of performing the ceremony of "Kanyadan" of his own daughter. The concept of "Danam" is totally abolished by Child Marriage Restraint (Amendment) Act of 1978.(Para 20 22 25)